ELANGOVAN Vs. THE SUPERINTENDENT OF POLICE AND OTHERS

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, Learned Additional Public Prosecutor for R1 and R2 and the Learned Counsel for the Third Respondent.

(2.) The Petitioner/husband has filed the present Writ of Habeas Corpus Petition, praying for passing of an Order by this Court in directing the First and Second Respondents to secure the Detenue, viz., Mugilarasi, aged five years and Kokilarasi, aged 1 1/2 years, now confined by the Third Respondent.

(3.) Today, the Second Respondent/Inspector of Police, Panruti Police Station, Cuddalore District, has produced the Petitioner's minor daughters, viz., Mugilarasi, aged five years and Kokilarasi, aged 1 1/2 years from the custody of the Third Respondent, father-in-law of the Petitioner.